Section 238 in The Himachal Pradesh Municipal Corporation Act, 1994
238. Compensation for damage.
- Every person convicted for an offence under this Act on account of any act or omission, shall, notwithstanding any punishment to which he may have been sentenced for such offence, pay compensation, the amount of which shall be determined by the Magistrate before whom he was so convicted, to the municipality for any damage that may have occurred to any property of the municipality, in consequence of such act or omission.
